Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 6 in M.P. Food Security Rules, 2017

6. Procedure of Disposal of Complaints.

- Before District Grievance Redressal Officer.-
(1)Any aggrieved person may register his complaint to the District Grievance Redressal Officer in writing or through e-mail or by dropping their written grievance in grievance boxes at the office of District Grievance Redressal Officer.
(2)The complaint boxes shall be opened at 4 pm every day for collection of complaints and entering in the register.
(3)In the event of lodging complaint in the office of District Grievance Redressal Officer, a receipt of the said complaint shall be given to the aggrieved person after completing registration.
(4)Each Complaint shall be filed with specific details and contact information of the complainant No. anonymous complaint shall be entertained.
(5)Each complaint shall be assigned an unique complaint number with the date.